[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 4 in The M.P. Forest (Form of Appeal) Rules, 1988
4. Intimation for initiation of proceeding for confiscation of property.
- The authorised officer shall send an intimation under clause (a) of sub-section (4) o Section 52 of the Act, in Form 'A', to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made.Form 'A'(See Rule 4)Intimation to the Magistrate about initiation of proceeding for confiscation of the seized property| From :- | Dated................... |